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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(d) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(d)No amendment in the bye-laws of the Federation shall be operative unless it is duly registered by the Registrar (Milk Commissioner) under the Provision of the Act and the Rules.